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Section 14 — Effect of suspension of police officer.

The Delhi Police Act, 1978
The powers, functions and privileges vested in a police officer shall remain suspended while such police officer is under suspension from office: Provided that notwithstanding such suspension such person shall not cease to be a police officer and shall continue to be subject to the control of the same authorities to which he would have been subject if he had not been under suspension.

Official Hindi (PDF) ↗

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